T. Ramesh Babu vs T. Usha Rani
2024 Latest Caselaw 9291 AP

Andhra Pradesh High Court - Amravati

T. Ramesh Babu vs T. Usha Rani on 14 October, 2024

 APHC010409772004
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                       [3397]
                           (Special Original Jurisdiction)

               MONDAY ,THE FOURTEENTH DAY OF OCTOBER
                  TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 3364/2004

Between:

T. Ramesh Babu                                                 ...APPELLANT

                                    AND

T Usha Rani and Others                                     ...RESPONDENT(S)

Counsel for the Appellant:

     1. R RADHA KRISHNA REDDY

Counsel for the Respondent(S):

     1. AMBADIPUDI SATYANARAYANA

The Court made the following:


JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 03.10.2024,

there was no representation on behalf of the appellant and the matter was

posted to 14.10.2024, under the caption 'For Dismissal'.

2. Today when the matter is taken up for hearing, there is no

representation on either side, even though the matter is listed under the caption 'For Dismissal'. It seems that the appellant is not inclined to prosecute

the appeal.

3. Therefore, the Appeal Suit is dismissed for non-prosecution. There shall

be no order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 14.10.2024 CVD